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[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 7A(1)(g) in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015

(g)'Monetary Sanctions' shall mean any non-monetary settlement terms or any direction of the Board, in the nature of disgorgement under securities laws aggregating to at least Rupees one crore arising from the same operative facts contained in the original information.